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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(1)(b) in The Orissa Labour Welfare Fund Act, 1996

(b)is, or at anytime has been, adjudged insolvent or has suspended payment of his debts or has compounded with his creditors; or